Section 2(d) in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
(d)"agricultural land" means land used for the purpose of -(i)agriculture or horticulture;(ii)dairy farming, poultry farming, pisciculture, sericulture, seed farming, breeding of livestock or nursery growing medicinal herbs;(iii)raising of crops, trees, grass or garden produce.
